DILIP K BASU Vs. STATE OF WEST BENGAL
LAWS(SC)-1999-1-79
SUPREME COURT OF INDIA
Decided on January 29,1999

DILIP K.BASU Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) We have perused the compliance affidavits and the comparative chart prepared by the learned Amicus State of Tamil Nadu.
(2.) It appears that all the directions issued in D.K. Basu's case are being complied with. State of Gujarat
(3.) Ms. H. Wahi learned Counsel for the State of Gujarat submits that she would file a clarificatory affidavit with regard to the fourth direction within three weeks. Insofar as the other directions in D.K. Basu's case are concerned, those appear to have been complied with. State of Karnataka;


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